JASVINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the seven appellants along with others faced trial in Sessions case No.94/2012 before learned Additional Judge No.2Hanumangarh and where found guilty for offence under Ss. 302/149, 148 and 342/149 IPC.

(2.) It is worth to mention here that besides the appellants seven others were also named in the FIR.

(3.) Jaspreet Singh, the informant of the case, challenged the acquittal of Tarsem Singh, Sukhdev Singh, Gurpreet Singh, Amarjeep Kaur and Gurdeep Kaur in D.B. Criminal Appeal No.676/2015.